Section 37 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
37. Receipt of judgment of the High Court or Supreme Court.
- Where a copy of the judgment of the High Court or the the Supreme Court is received by the Tribunal, it shall be sent to the Bench referred to in rule 31 or any other Bench as directed by the President for such orders as may be necessary.
